AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 20

Clause 20

This is intended to afford the hirer relief against termination for the breach of express conditions (other than those relating to payment of hire) or for unauthorised act. It has been modelled, generally, on section 114A of the Transfer of Property Act, after omitting certain portions which do not fit in with the scheme of the Bill.

In sub-clause (2), instead of "reasonable time" allowed by the Transfer of Property Act, a definite period of two weeks has been specified, since there is no harm if, looking to the nature of the transactions to which the Act will apply, a period is specified.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement